SUSI GANESAN Vs. LEENA MANIMEKALAI

JUDGEMENT

(1.) Heard on the application to grant leave for maintaining the appeal against the order dtd. 3/12/2021.

(2.) Learned counsel for the applicant submits that pursuant to the criminal case lodged by him, the passport authority, after causing notice on the accused, passed an order to impound the passport. The order aforesaid was appealable. But, without resorting to the remedy aforesaid, the writ petition was maintained and consequently, allowed.

(3.) The applicant, being the complainant in the criminal case, is affected by the outcome of the writ petition because by releasing the passport, the accused would travel out of the country causing delay in the trial. In view of the above, leave may be granted.